Section 15(2) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Central Act 14 of 1947), or any other law for the time being in force, the transfer of the services of any Officer or employee in the undertaking of the company to the State Government or to the Board, as the case may be, shall not entitle such Officer or employee to any compensation under this Act or any other law for the time being in force and no such claim shall be entertained by any Court. Tribunal or other authority.
